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[Cites 0, Cited by 0] [Section 285] [Entire Act]

State of Chattisgarh - Subsection

Section 285(3) in The Chhattisgarh Municipalities Act, 1961

(3)Whoever uses or employs any such whistle or trumpet as aforesaid, without or in contravention of any of the conditions or after the withdrawal of such licence, shall be punishable with fine which may extend to fifty rupees.